(1.) Appeal taken up for hearing.
(2.) By way of present appeal, the appellant / State challenges the judgment and order dated 22nd March 2005 thereby acquitting the accused for the offences under Sec.7 and 13 [1] [d] r.w. Sec. 13 [2] of the Prevention of Corruption Act, 1988.
(3.) It is the case of the prosecution that the accused No.1 to 2 who were, at the relevant time the Sub-Engineer and Assistant Lineman in M.S.E.B., had demanded an amount of Rs.500/- as motive or reward for sanctioning him three phase connection. It is the case of prosecution that the complainant therefore lodged the complaint with Anti Corruption Bureau. Accordingly a trap was laid. It is alleged that the accused No.3 was caught red-handed accepting the amount on behalf of accused No.1 & 2. At the conclusion of the trial, the learned trial court acquitted all the accused. Being aggrieved thereby, the present appeal.